Section 25 in The U.P. Sahkari Gram Vikas Banks Act, 1964
25. Sections 102, 103 and 104 of the Transfer of Property Act, 1882 to apply to notices under this Act.
- The provisions of Sections 102 and 103 of the Transfer of Property Act, 1882 and of any rules made by the High Court under Section 104 of the said Act for carrying out the purposes of the said Sections, shall apply, so far as may be, in respect of all notices to be served under this Act.
